Andhra Pradesh High Court - Amravati
Dara Jyothi vs The State Of Andhra Pradesh on 5 December, 2023
IN HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
TUESDAY THE FIFTH DAY OF DECEMBER
TWO THOUSAND AND TWENTY THREE a"
-FRESENT:
THE HONOURABLE SRI JOSTICE K SREENIVASA REDDY
iA Ne, 1 OF 2023
iN
CRURC NOo T7726 OF 2023
a
Sehvesn:
Dara Jyothi, Wio. Kanneish, Aged 30 years, D.No.19-8-2¢, Near Shalima
Ghurch, Old Ralaraieswaripel, Viayawada.
. REM Sian iA yiniApece
iPettioner in CRLRC 1725 OF 202
an the Me of High Courh
1. The Stete OF Andhra Pradesh, Rep by Ns Public Prosecutor, High Court
of Andhra Pradesh at Amaravati
; Respondent
Kandula Srinivasa Rac, Sic. Venketa Subba Rao, Aged 45 years, Rio
B.C Colony, Uppaluru Vilage, Kankinacu Mandal, Kr shna Dstrict,
_ RespondentCamniainant
(Respondents in-do-} .
KS
Counsel for the Petitioner (SRI BABU RA&O PANDIRI
Gouna! for the Reapondant Na T:PUBLIC PROSECUTOR {AP}
FPeition under Section 397 G) of CrP.c.. praying that in the
croumstances stated in the memorandum of graunds fled In support of the
petition, the High Court may i be nieased fo Suspend the exeautian of sentence
of the Judgment, dated 06.11.2022 made in Criminal Appeal No. 214 of 2019
en the fie of the Court OF The AH Additonal Distict and Sessions Judge -
cum Vi Addional Metropolitan Sessions Judge, Viayawada by oconiirming
the fucigment passed in Cul. No.436 of 2016 ort the fle of the Court Of The vi
Metropolitan Magisirate, viayawada dated 08.09.2079, Pending disposal of
GRLURC No. 1128 of 2023, on the file of the High Court.
The court while di reoting issue of notice to the Respondents herain fo
show cause as fo why this application shauid not be complied with, rade the
fallowing order (The receipt of this order wil be deemed fo be the receipt of
notice in the case}. The Court mace the following _
UROER
"Leamed counsel for the pefifioner submits that the petiticner
surrendered on D412, 2023.
Sentence of imprisonment imposed by the Court below alone is
suspended pending disposal of the Criminal Revision Case. The
petitioner herein shall be enlarged on ball on her executing a personal
bond for a sum of Re. 10.000) (Rupees ten thousand aniy} each with bye
sureties for the Hks sium each to the satisfaction of the learned V!
Metropolitan Magistrate, Viiayawada." | Suh. M, PADMALATHA
3
ASSISTANT REGISTR RAR .
PPRUE COPY! & ~
For SECTION OFFICER
To, oe
The Vi Metrocoliian Magistrate, viayaweds
The XH Additional District and Sessions Judge -curr Vi Additional
Metropolitan Sessi Ons - du fudge, iayawad
3. The Superintandar rict ail, § HES
4. Kanduis 8 vasa & Feary, Slo Vent
S.C Gotony, Unpaeluru Vilage
RPAD}
One CO to Sri Babu Rao Pandiri Advocate (OPUC}
Two COs ta Public Prosecufor, High Court of AP OUT)
One apare copy
PD we
z
.
yf Krishna Dis
"i oR On
=
'
ss
NIGH COURT
SRE,
DATED OST A2088
ORDER
iA No. 7 OF 2023
iN
GRLRG NO: 1128 OF 2023
OAR,
:
INREC TION
ny
Me
« &
. Ree: £3 & 8 re
Bee
